OM PRAKASH MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this public interest litigation in connection with illegal encroachment over pasture land bearing Khasra No. 1217 measuring 15.83 hectares situated at Revenue Village Palanpur, Tehsil Hindaun City, District Karauli.

(2.) Learned counsel for the petitioner has submitted that this Court vide order dated 01.03.2019 passed in Anand Kumar v. State of Rajasthan and Others (D. B. P.I.L. Petition No. 4419/2019) has directed the petitioner therein to approach the respondents by filing a detailed representation, who were further required to examine the grievances of the petitioner therein and do the needful within a period of three months from the date of filing of the representation.

(3.) Order dated 01.03.2019 passed in Anand Kumar v. State of Rajasthan and Others (D. B. P.I.L. Petition No. 4419/2019) reads as under: